AIR 1937 RANGOON 100

Rangoon High Court

Hon'ble Judge(s): Spargo , J

Criminal Trial-Cross-cases-Evidence for prosecution in one case copied word for Word in other case for defence and vice versa- Trial is invalid. Where in two cross-cases, evidence recorded for the prosecution in one case has been recorded practically word for word as the evidence for the defence in the other and vice versa, and the evidence is copied exactly from the body of the other case, there is a serious defect in the procedure and such defective procedure vitiates the whole trial: AIR 1921 L B 51 and AIR 1920 L B 90, Rel. on.(Para 100C2)